Before a distillery commences work or re-commences work after a closure of 15 days or more, the licensee shall give notice, in writing, to the Collector at least 10 days prior to the date fixed for the commencement or re-commencement of work.[28. The ordinary working hours of a distillery by day shall be from 6.30 a.m. to 6.00 p.m. in each month from April to September inclusive and from 7.00 a.m. to 5.00 p.m. in each other month except that the Collector to meet unforeseen exigencies may permit a distillery to observe different working hours for a specified period.] [Legislative Supplement Part III dated 30.6.71.]
